SUJAYA NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner commenced regular service as Upper Primary Assistant from 14.6.2017 as per Ext.P1 order passed by the 5th respondent. She was promoted as High School Teacher (Physical Science) and appointed as High School Teacher (Physical Science) from 6.6.2019, as per Ext.P2 order issued by the 5th respondent.

(2.) The petitioner has averred that, approval of appointments are governed by the Kerala Education Act and the Rules formulated thereunder. Rule 8(2) of Chapter XIVA of the Kerala Education Rules make it obligatory on the part of the Educational Authority to consider an application for approval, not later than 30 days from the date receipt of the appointment order and the requisite documents.

(3.) The petitioner has contended that software was introduced only for the purpose of expeditious disposal of cases for approval of appointments in aided schools, but now the software is being used as tool to procrastinate approval of appointments. Hence the petitioner, inter alia, seeks for a direction to the respondents 1 to 4 to approve the appointment.